RELIANCE GENERAL INSURANCE COMPANY LIMITED Vs. VIPINKUMAR BRIJMOHAN

JUDGEMENT

(1.) With the consent of the learned advocates appearing for appellant and the main contesting respondents no.2 an 3(original claimants), the appeal is finally heard.

(2.) Mr.Nanavati, learned counsel, states that the respondents are served by direct service.

(3.) The present appeal is directed against the judgment and award passed by the Tribunal in MACP No.5/08, whereby the Tribunal has awarded compensation of Rs. 15,41,000/with interest at the rate of 8% p.a.